Section 13 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
13. Minutes of State Co-ordination Committee.
(1)The names of members, who attend the meeting, and the proceeding of the meeting shall be entered into the proceeding-book maintained for that purpose by the Member-Secretary.(2)The minutes of the previous meeting shall be read at the beginning of the every succeeding meeting and shall be confirmed and signed by the Presiding Officer at such meeting.(3)The proceeding-book shall be open to inspection by any member at the office of the Member-Secretary during office hours.
